L & T FINANCE LTD Vs. LOGIX EXPRESS PVT LTD
LAWS(NCLT)-2017-10-296
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 25,2017

L AND T FINANCE LTD Appellant
VERSUS
LOGIX EXPRESS PVT LTD Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Vishal Dave Learned Advocate Mr. BK Damani & Associates present for Financial Creditor/ Petitioner.
(2.) None present for Respondent. Proof of dispatch of copy of application on Respondent filed. Petitioner is directed to serve notice of date of hearing along with copy of order and file proof of service. List the matter on 03.11.2017 for objections of Respondent and for hearing before admission.;


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